Abid Hussain, S/o Sahid Khan vs State Of Jharkhand

Ananda Sen, J

Heard the parties.

This anticipatory bail application under Section 482 of the Bharatiya Nyaya Suraksha Sanhita, 2023, has been preferred by the petitioner apprehending his arrest for offence under Sections 376/420 IPC.

Learned A.P.P. representing the State opposes the prayer for anticipatory bail.

The victim is aged about 25 years. It is alleged that on the pretext of marriage, this petitioner has established physical relationship with the victim.

Learned counsel representing the petitioner submits that this relationship between the petitioner and the victim continued from the year 2021. Ultimately, the petitioner refused to marry the victim.

Considering the age of the victim, which is 25 years; the physical relationship which continued from 2021 and the F.I.R. was lodged in the year 2024, I am inclined to grant anticipatory bail to this petitioner.

Accordingly,  this  Anticipatory  Bail  Application  stands allowed. The petitioner, above named, is directed to surrender before the learned court below within four weeks from the date of receipt of copy of this order and on the event of his surrender or arrest, he shall be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand), with two sureties of the like amount each, to the satisfaction of learned Judicial Magistrate First Class, Hazaribag, in connection with Chouparan P.S. Case No.161 of 2024, subject to the condition that one of the bailers should be a close relative of the petitioner and other should be a resident of State of Jharkhand, having sufficient landed property in his name or in the name of his ancestors in which he is having share and to that effect, he has to file an affidavit before the Trial Court indicating his share in the property..